Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 9(2) in The Telecom Commercial Communications Customer Preference Regulations, 2010

(2)The Access Provider shall, within twenty-four hours of the receipt of request, verify the correctness of the request so received and if the request is found to be correct, the Access Provider shall delete the telephone number of the subscriber from the Provider Customer Preference Register and confirm the same, within twenty-four hours, to the subscriber through SMS: Provided that if the request is not found to be correct, the Access Provider shall inform the subscriber, through SMS, within twenty-four hours, the details of errors noted by the Access Provider and advise the subscriber to make a fresh request.